V.P.Murugan vs The Director Of State Employment ... on 26 November, 2018

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Madras High Court

V.P.Murugan vs The Director Of State Employment ... on 26 November, 2018

Bench: R.Mahadevan

                                                              1



                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 26.11.2018

                                                           CORAM

                                       THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                     W.P.No.17286 of 2008
                                                             and
                                                       M.P.No.1 of 2008


                      V.P.Murugan                                                 ...     Petitioner
                                                             Vs

                      1.The Director of State Employment Exchange,
                        Directorate of Employment,
                        Santhome High Road,
                        Chennai.

                      2.The District Employment Officer,
                        District Employment Exchange,
                        S.V.Road, Dharmapuri.

                      3.The General Manager,
                        Tamilnadu State Transport Corporation (Salem),
                        Bharathipuram,
                        Dharmapuri.                                            ... Respondents

                             Writ Petition filed under Article 226 of the Constitution of India to issue
                      a Writ of Mandamus, directing the respondents to admit the petitioner for the
                      post of Temporary Trainee Conductor in the 3rd respondent department.


                                    For Petitioner      : Mr.S.Manoharan
                                    For Respondents     : Mr.J.Ramesh
                                                          Additional Government Pleader for R1 & R2
                                                          M/s.Rajeni Ramadoss for R3


http://www.judis.nic.in
                                                            2


                                                         ORDER

When the matter was taken up for consideration, the learned counsel appearing for the third respondent submitted that subsequent to the filing of this writ petition, the petitioner was temporarily appointed as a Conductor (Reserve Crew) in the Tamil Nadu State Transport Corporation (Salem) Limited, Dharmapuri and hence, nothing survives for adjudication in this writ petition.

She has also produced a copy of the order in letter No.BA1/438/ Tha.Aa. Poga (Dharmapuri)/2013, dated 24.04.2013 to that effect. The said submission has been conceded by the learned counsel for the petitioner.

2. Recording the same, this writ petition stands closed. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is also closed.

26.11.2018 Index: Yes/ No ms http://www.judis.nic.in 3 To

1.The Director of State Employment Exchange, Directorate of Employment, / Santhome High Road,Chennai.

2.The District Employment Officer, District Employment Exchange, S.V.Road, Dharmapuri.

3.The General Manager, Tamilnadu State Transport Corporation (Salem), Bharathipuram,Dharmapuri.

http://www.judis.nic.in 4 R.MAHADEVAN, J.

ms W.P.No.17286 of 2008 and M.P.No.1 of 2008 26.11.2018 http://www.judis.nic.in

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